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Union of India - Section

Section 1684 in Appellate Tribunal For Electricity Salary, Allowances And Other Conditions Of Service Of The Officers And Employees Rules, 2004

1684.

S.O. 1059(E), dated 28.9.2004.- In exercise of the powers conferred by clause (s) of subsection (2) of section 176 of the Electricity Act, 2003, the Central Government hereby makes the following rules regulating the method of recruitment to certain posts in the Appellate Tribunal for Electricity, namely:-